COURT ARCHIVE

Jharkhand High Court judgments, 2013

1,412 judgments · page 52 of 71

High Courts12 Mar 2013Allowed

Rohit Khaitan Vs State of Jharkhand

Jharkhand High Court · (2013) 2 AJR 168 : (2013) 4 JLJR 637

Central Sales Tax Act, 1956 — Section 10, 10(a), 10A, 6, 6ACriminal Procedure Code, 1973 (CrPC) — Section 4Penal Code, 1860 (IPC) — Section 120B, 380, 411, 420, 467

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High Courts12 Mar 2013Dismissed

Mintu Kashyap Vs State of Jharkhand and Others

Jharkhand High Court · (2013) 2 AJR 296 : (2013) 4 JLJR 100

Constitution of India, 1950 — Article 22, 226, 32Jharkhand Control Of Crimes Act, 2002 — Section 12, 12(2), 16

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High Courts12 Mar 2013

Mahendra Narayan Mishra Vs State of Jharkhand and Others

Jharkhand High Court · (2013) 03 JH CK 0036

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High Courts12 Mar 2013Allowed

Surdhani Devi Vs State of Jharkhand and Another

Jharkhand High Court · (2013) 2 AJR 427

Penal Code, 1860 (IPC) — Section 34, 406, 498(A)

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High Courts12 Mar 2013Disposed Off

Nirbhay Kr. Shahabadi and Another Vs The State of Jharkhand and Others

Jharkhand High Court · (2013) 03 JH CK 0021

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High Courts12 Mar 2013Allowed

Maheshi Saw Vs Employers in relation to the management of West Mudidih Colliery of M/s BCCL

Jharkhand High Court · (2014) 140 FLR 109 : (2013) 2 JLJR 282

Payment of Gratuity Act, 1972 — Section 7, 7(2), 7(3), 7(3A)

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High Courts12 Mar 2013Allowed

Most. Kaushalya Devi Vs State of Jharkhand and Another

Jharkhand High Court · (2013) 2 AJR 411

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)

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High Courts08 Mar 2013Dismissed

Sharmistha Anand Vs Damodar Valley Corporation and Others

Jharkhand High Court · (2013) 3 JLJR 191

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High Courts08 Mar 2013Allowed

Devendra Prasad and Others Vs Employers in relation to the Management of Angar Pathra Colliery and Others

Jharkhand High Court · (2013) 2 JLJR 369

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High Courts08 Mar 2013Allowed

Ram Chandra Prasad Vs The State of Bihar and Others

Jharkhand High Court · (2013) 3 AJR 617 : (2013) 2 JLJR 306

Constitution of India, 1950 — Article 23Contract Act, 1872 — Section 23

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High Courts08 Mar 2013

Dr. Trilochan Mahto and Others Vs The State of Jharkhand and Another

Jharkhand High Court · (2013) 2 JLJR 267

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High Courts08 Mar 2013

Sunil Kumar Choudhary Vs The State of Jharkhand, The D.I.G. of Police, BMP and The Commandant, BMP II

Jharkhand High Court · (2013) 3 AJR 450 : (2013) 2 JLJR 255 : (2013) LabIC 3031

Constitution of India, 1950 — Article 226

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High Courts08 Mar 2013Disposed Off

Mahadeoshal Sewa Samitee Vs The State of Jharkhand and Others

Jharkhand High Court · (2013) 2 JLJR 465

Constitution of India, 1950 — Article 226

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High Courts08 Mar 2013

Rajendra Prasad Vs The State of Jharkhand and Others

Jharkhand High Court · (2013) 2 JLJR 476

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High Courts08 Mar 2013

Ajit Kumar Das Vs The State of Jharkhand and Others

Jharkhand High Court · (2013) 03 JH CK 0094

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High Courts08 Mar 2013Allowed

Bimal Prasad Verma Vs The State of Jharkhand and Others

Jharkhand High Court · (2013) 2 JLJR 324

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High Courts08 Mar 2013Allowed

Bacha Singh Vs The Director (Personnel), Bharat Coking Coal Limited and Others

Jharkhand High Court · (2013) 3 JLJR 116

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High Courts08 Mar 2013

Dinesh Singh Vs The State of Jharkhand, The Inspector General (Prisoners), The Director, Probation Services and The Superintendent

Jharkhand High Court · (2013) 2 JLJR 496

Constitution of India, 1950 — Article 23

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High Courts08 Mar 2013Allowed

Manohar Das Vs The State of Jharkhand and Others

Jharkhand High Court · (2013) 3 AJR 191 : (2013) 2 JLJR 224

Constitution of India, 1950 — Article 14

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High Courts08 Mar 2013Allowed

Harendra Singh Vs Union of India and Others

Jharkhand High Court · (2013) 3 AJR 276 : (2013) 2 JLJR 248

Constitution of India, 1950 — Article 14, 311

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